Section 4 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
4. Executive Council and meetings thereof.
(1)The bodies entitled to nominate or elect representative of the Executive Council referred to in clause (a) of first Statute 3 shall be invited by the Registrar to do so within a period not exceeding six weeks from the date on which such invitations are issued by him.(2)Casual vacancies of the Executive Council shall be filled up by following the procedure, specified under sub-Statute (1).(3)The Executive Council shall ordinarily meet four times during a calendar year.(4)[ Meetings of the Executive Council shall be convened by the Director of the institute in consultation with the Chairperson or on a requisition signed by not less than fifty percent of the members of the Executive Council.(5)At-least one third of the members shall be the quorum for a meeting of the Executive Council:Provided that if a meeting is adjourned for want of quorum, it shall be held after half an hour from the scheduled time of holding the meeting and members present then, shall form the quorum] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](6)All questions considered at the meetings of the Executive Council shall be decided by a majority of the votes of the members present including the Chairperson and if the votes be equally divided, [the one who Chairs] [Substituted 'the Chairperson' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] shall have a casting vote.(7)The Chairperson shall preside over every meeting of the Executive Council.(8)A written notice of every meeting shall be sent by the Registrar to every member at least fifteen days before the date of the meeting, specifying therein the place, date and time of such meeting:Provided that the Chairperson may call a special meeting of the Executive Council at short notice to consider urgent issues.(9)The notice may be delivered either by hand or sent by registered post or e-mail or fax, at the address of each member as recorded in the office of the Executive Council, and if so sent, shall be deemed to be duly delivered at the time at which notice would be delivered in the ordinary course of post.(10)Agenda shall be circulated by the Registrar to all members at least fifteen days before the meeting.(11)Notices of motions for inclusion of any item on the agenda must reach the Registrar at least one week before the meeting:Provided that the Chairperson may, permit inclusion of any item for which due notice has not been received.(12)The ruling of the Chairperson with regard to all questions of procedure shall be final.(13)[ The minutes of the proceedings of a meeting of the Executive Council shall be drawn up by the Registrar in consultation with the Director and after approval by the person who chaired the meeting of the Executive Council shall be circulated to all the members and be placed in the next meeting and in that next meeting or through circulation, the minutes shall be confirmed by the majority of members] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](14)The minute book shall be kept open for inspection of the members of the Executive Council at all times during office hours.(15)No matter concerned with finance shall be placed before the Executive Council unless the same has been considered by the Finance Committee.(16)No matter which should be first considered by the Building and Works Committee shall be placed before the Executive Council unless the same has been [considered by the Finance committee.] [Substituted 'considered by the Building and Works Committee after obtaining the administrative approval of the Executive Council' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](17)[ No matter which should be first considered by the Academic Council or Building and Works Committee or Finance Committee, shall be placed directly before the Executive Council.(18)If a member of the Executive Council fails to attend three consecutive meetings without leave of absence from the council, he shall leave to be a member of the council.] [Substituted 'If a member of the Executive Council fails to attend three consecutive meetings without leave of absence from the Council, he shall cease to be a member of the Council.' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
